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Judgment
Bhaskar Raj Pradhan, J
On 02.08.2024 the W.P. (C) No. 26 of 2024 was disposed allowing the petitioner to approach the Claims Tribunal under the Sikkim Greenfield Airport, Pakyong (Settlement of Claims for Loss and Damages) Act, 2018. The present petition is filed on the ground that such a Tribunal has not yet been constituted by the State.
The learned Additional Advocate General submits that the Claims Tribunal is yet to be constituted the process is on and shall be done within two months. Justice cannot be delayed.
Heard the learned Additional Advocate General for the respondent nos. 1 and 2. Issue notice upon the respondents, subject to filing of requisites within three days. The learned Additional Advocate General accepts notice and waives formal notice thereof.
Counter affidavits may be filed within a period of four weeks by the respondents. Two weeks thereafter, to the petitioner to file rejoinder, if required.
In the meanwhile, if the State takes necessary urgent steps to constitute the Claims Tribunal, it would be open to the petitioner to approach the Claims Tribunal so constituted, since what the petitioner seeks can perhaps be better computed by the Claims Tribunal.
List on 13.11.2024.